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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(2)(i) in The High Court Judges Travelling Allowance Rules, 1956

(i)in relation to a Judge directed by the Chief Justice to perform his normal duties for a period exceeding three months at a place other than the principal seat of the High Court, such place; and